Bank Of Baroda vs State Of Maharashtra
2021 Latest Caselaw 9726 Bom

bdp
                                     1
                                                                12-wp-436.21.doc

      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         ORDINARY ORIGINAL CIVIL JURISDICTION

                    WRIT PETITION NO. 436 OF 2021

Fullerton India Credit Company Ltd.                      ... Petitioner
       Versus
Tornado Motors Pvt. Ltd. and Ors.                        ... Respondents

                             WITH
                 WRIT PETITION (L) NO. 939 OF 2020

Bank of Baroda                                           ... Petitioner
       Versus
State of Maharashtra                                     ... Respondent

                                ******
Mr. Sanjeev Sawant a/w Mr. Murlidhar Kale, Mr. Atul Pathak i/by
M/s.OM Gujar Law Chambers for the Petitioner in WP/436/21.
Mr. V. A. Sonpal, Special Counsel a/w Mr. Himanshu Takke, AGP for
the State-Respondent Nos. 6 to 9 in WP/436/21.
Mr. Jehangir Jejeebhoy for Official Liquidator.
                                ******
                                     CORAM: R. D. DHANUKA AND
                                            R. I. CHAGLA, JJ.

DATE : 26th JULY, 2021.

(Through Video Conference) P.C. :-

. Learned counsel appearing for the petitioner and the learned special counsel appearing for the respondent nos. 6 to 9 agree to file compilation of the recent judgments having bearing on the subject matter of this petition and would submit that on the basis of those judgments this petition can be disposed off finally by this Court.

2. Learned counsel for the petitioner undertakes to bring the official

bdp

12-wp-436.21.doc

liquidator of the respondent no.1 on record within one week from today and would serve a copy of the amended petition upon the learned counsel for the official liquidator and also upon the other respondents' advocate simultaneously.

3. A copy of the judgments which would be relied upon by the parties shall be served upon the other side simultaneously.

4. Place the matter on board on 3rd August, 2021.

      [R. I. CHAGLA, J.]                         [R. D. DHANUKA, J.]